STATE OF GUJARAT Vs. PARASKUMAR RAMESHBHAI MAKADIYA

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the impugned judgment and order dtd. 23/10/2018 passed by the learned Single Judge in Special Civil Application No.9530 of 2013, the appellant - State Authority has preferred the present appeal under Clause 15 of the Letters Patent Appeal.

(2.) Facts of the present case are, in nutshell as under:-

(3.) Heard Ms.Dhwani Tripathi, learned Assistant Government Pleader for the appellant - State Authority and Mr.Gautam Joshi, learned senior counsel for Mr.Vishal Mehta, learned counsel for the respondent - original petitioner.